- (1.) This petition is directed against the order passed by the National Consumer Disputes Redressal Commission (for short, "the National Commission") whereby the revision filed by the Petitioner against the order of the State Consumer Disputes Redressal Commission was dismissed. The Petitioner has also filed an application for condonation of 233 days' delay.
(2.) We have heard learned senior counsel appearing for the Petitioner and carefully perused the record.
(3.) The explanation given by the Petitioner for delayed filing of the special leave petition is contained in paragraphs 4 to 7 of I.A. No. 1/2011. The same read as under: 4. That the Petitioner was in Kuwait with her husband and school going children. That the National Consumer Dispute Redressal Commission passed its order on 23-08-2010. The counsel of applicant informed the applicant about the order of the National Commission about a fortnight of passing of the order. The applicant after a thorough and careful consideration along with her husband decided to bring the matter before the Hon'ble Supreme Court of India. The applicant thus on 20.11.2010 instructed her counsel from Kuwait to draft and prepare the case for filing it in the Hon'ble Supreme Court of India. The counsel of the applicant for certain queries asked the applicant to come to India and give certain details along with other particulars in respect to agreement and payments made to NOIDA. 5. That the applicant was not in a position to come to India immediately as per advice of her counsel, because her school going children were in mid session, and there were certain other unforeseen difficulties to leave Kuwait immediately as per need and demand of the counsel. 6. That the applicant came in India for a short period from 9th April to 15th of April 2011 for a religious ceremony in family and again went to Kuwait, but could not contact her Advocate due to Viral Fever while in India. 7. That applicant reached India on 9.7.11 and immediately got the S.L.P. prepared through her counsel by explaining all the queries to her counsel, and is swearing the affidavit for filing the S.L.P.;